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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(2) in Chennai City Municipal Corporation Act, 1919

(2)Every meeting of [a standing committee ora wards committee] [Substituted by Tamil Nadu Act 26 of 1994.] shall be presided over by its chairman and in his absence by a member thereof chosen by the meeting to preside for the occasion.